COURT ARCHIVE

Delhi High Court judgments

1,25,249 judgments · page 5,296 of 6,263

High Courts10 Sept 2001Allowed

Vijay Anand and Associates Pvt. Ltd. Vs Ashraf and Co. Pvt. Ltd. and Another

Delhi High Court · (2001) 09 DEL CK 0082

Arbitration Act, 1940 — Section 12(3), 13(5), 34Arbitration and Conciliation Act, 1996 — Section 14(1), 16, 4(2), 4(3), 5

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High Courts10 Sept 2001Dismissed

Chander Ballabh and Another Vs D.D.A. and Another

Delhi High Court · (2001) 09 DEL CK 0078

Constitution of India, 1950 — Article 14, 16

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High Courts10 Sept 2001Dismissed

Jaidev Vs Prasar Bharti and Others

Delhi High Court · (2001) 94 DLT 731

Constitution of India, 1950 — Article 21, 226

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High Courts10 Sept 2001

Sahibabad Knitting and Finishing Mills Pvt. Ltd. Vs Sensation and Others

Delhi High Court · (2002) 3 RCR(Civil) 238

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts10 Sept 2001Dismissed

Grow-On Exports (India) Ltd. and Others Vs J.K. Goel and another

Delhi High Court · (2002) 95 DLT 333 : (2001) 60 DRJ 766 : (2002) 1 RCR(Criminal) 303

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 383, 384, 403, 405

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High Courts08 Sept 2001Dismissed

Shri K.P. Aggarwal Vs Union of India

Delhi High Court · (2001) 60 DRJ 394

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High Courts07 Sept 2001

M/s New Era Steel Company Vs Chief Engineer, Delhi Zone and Another

Delhi High Court · (2002) 61 DRJ 54

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High Courts07 Sept 2001

Commissioner of Income Tax Vs Sardari Lal and Co.

Delhi High Court · (2001) 170 CTR 431 : (2001) 251 ITR 864 : (2002) 120 TAXMAN 595

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High Courts07 Sept 2001

Mrs. Indu Bala Toppo Vs Mr. Francis Xavier Toppo

Delhi High Court · AIR 2002 Delhi 54 : (2001) 94 DLT 306 : (2001) 2 DMC 631 : (2001) 60 DRJ 331 : (2002) 1 RCR(Civil) 472

Divorce Act, 1869 — Section 10, 17

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High Courts07 Sept 2001

Indian Institute of Technology Vs Co-ordination Committee and others

Delhi High Court · (2001) 94 DLT 468 : (2002) 61 DRJ 212 : (2002) 92 FLR 577 : (2002) 4 LLJ 878

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 19

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High Courts07 Sept 2001

Sh. Sangam Singh and Others, Abdul Hamid and Others, Noor Ahmed and Another, Mohd. Ibrahim and Others, Tasleem Begum and Others, Ashok Kumar, Krishan Lal Khosla, Kanwar Lal, Sh. Bhagat Singh and Vijay Chander Vs Municipal Corporation of Delhi and Another

Delhi High Court · (2001) 60 DRJ 449

Delhi Municipal Corporation Act, 1957 — Section 420

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High Courts07 Sept 2001

ITC Limited Vs Maurya Sheraton Hotel Kamgar Congress and Others

Delhi High Court · (2002) 95 DLT 133 : (2002) 93 FLR 277

Constitution of India, 1950 — Article 19

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High Courts07 Sept 2001

Commissioner of Income Tax, Delhi-IV, New Delhi Vs M/s Sardari Lal and Co., New Delhi

Delhi High Court · (2002) 95 DLT 102 : (2002) 61 DRJ 632

Income Tax Act, 1922 — Section 31, 31(3)Income Tax Act, 1961 — Section 147, 148, 251, 251(1), 256(1)Income Tax Rules, 1922 — Rule 33

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High Courts07 Sept 2001Dismissed

Shri Nem Chand Daga Vs Shri Inder Mohan Singh Rana

Delhi High Court · (2001) 94 DLT 683 : (2002) 61 DRJ 410

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)Delhi Rent Control Act, 1958 — Section 14(1), 25

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High Courts07 Sept 2001Dismissed

M/s Sachdeva Traders Vs Food Corporation of India and Others

Delhi High Court · (2001) 09 DEL CK 0010

Arbitration and Conciliation Act, 1996 — Section 16, 34Council of Arbitration Rules — Rule 14

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High Courts07 Sept 2001Allowed

Mr. Jagdish Prasad Aggarwal Vs Cimmco Birla Ltd.

Delhi High Court · (2001) 94 DLT 695 : (2001) 60 DRJ 816

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts06 Sept 2001

Sh. R.N. Sawhney Vs Sh. Roshan Lal Sawhney and Another

Delhi High Court · (2001) 09 DEL CK 0238

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High Courts06 Sept 2001Dismissed

Mrs. Ranjit Kaur Vs Gobind Impex Pvt. Ltd. and Others

Delhi High Court · (2001) 09 DEL CK 0223

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 39 Rule 4, Order 6 Rule 17

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High Courts06 Sept 2001

Aries Construction Co. Vs Delhi Development Authority and Another

Delhi High Court · (2001) 09 DEL CK 0218

Arbitration Act, 1940 — Section 14, 17, 20

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High Courts06 Sept 2001

Steel and Allied Traders Vs Utility Engineers (India) Ltd.

Delhi High Court · (2001) 09 DEL CK 0208

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